Section 352(2) in Chennai City Municipal Corporation Act, 1919
(2)[] [Section 352 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by Tamil Nadu Act 22 of 1971.] The State Government may, at any time, by notification, repeal wholly or in part or modify any by-law:Provided that before taking any action under this sub-section, the State Government shall communicate to the council, the grounds on which they propose to do so, fix a reasonable period, for the council to show cause against the proposal and consider its explanations and objections, if any.
